(1)Each Board shall consist of-(a)a District Judge, or an officer of the State judicial services who is qualified to be appointed as District Judge or a retired District Judge who shall be chairperson of the Board;(b)representative of the District Collector or District Magistrate or Deputy Commissioner of the districts in which the Board is to be constituted;(c)two members of whom one shall be a psychiatrist and the other shall be a medical practitioner.(d)two members who shall be persons with mental illness or care-givers or persons representing organisations of persons with mental illness or care-givers or non-governmental organisations working in the field of mental health.
